GANESAN Vs. STATE

JUDGEMENT

(1.) - The appellant, who hereinafter will be referred to as the accused in this judgment, was tried before I Additional Sessions Judge, Coimbatore, in Sessions Case No. 14 of 1990, on a charge of murder with an allegation that at 10.00 a.m. on 9-61989, has stabbed Pandian, the deceased in the case in the middle of his chest with a knife, M.O.I., as a result of which, the said Pandian died on his way to a private nursing home run by P.W.6.

(2.) To prove the case, the prosecution, before the trial Court, examined P.Ws. I to 13 and marked Exs. P-I to P-16 as well as M.Os. 1 to 9.

(3.) The learned Sessions Judge, on the evidence adduced, came to the conclusion that the accused has to be convicted as charged and accordingly, convicted and sentenced him to imprisonment for life. Hence, the present appeal.